High Courts05 Dec 1949
D. Ramachandriah Vs Government of Mysore
Karnataka High Court · AIR 1950 Kar 10
Defence of India Rules, 1962 — Rule 81 (2)
COURT ARCHIVE
Karnataka High Court judgments, 1949
12 judgments · page 1 of 1
High Courts30 Nov 1949
A.A. Khan and Others Vs Ameer Khan and Others
Karnataka High Court · AIR 1950 Kar 11
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, 330
High Courts15 Nov 1949
Subbegowda and Others Vs H.L. Keshava Murthy and Others
Karnataka High Court · AIR 1950 Kar 6
Contract Act, 1872 — Section 69, 70
High Courts11 Nov 1949
Martha Samadhanam David Vs Sudha
Karnataka High Court · AIR 1950 Kar 26
Penal Code, 1860 (IPC) — Section 494
High Courts10 Nov 1949
Rukn-Ul-Mulk Syed Abdul Wajid and Others Vs R. Visvanathan and Others
Karnataka High Court · AIR 1950 Kar 55
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 21, Order 47 Rule 1Criminal Procedure Code, 1898 (CrPC) — Section 151Mysore High Court Act, 1884 — Section 15 (3)
High Courts31 Oct 1949
Puttamma Vs Chikka Hanumiah and Others
Karnataka High Court · AIR 1950 Kar 18
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, 146, 151Limitation Act, 1908 — Section 181
High Courts18 Oct 1949
Adinaranappa Vs Mallamma
Karnataka High Court · AIR 1950 Kar 13
Limitation Act, 1908 — Section 19, 20, 29 (2)
High Courts27 Sept 1949
M.L. Ramchandrasetty and Others Vs M.L. Nagappasetty and Others
Karnataka High Court · AIR 1950 Kar 23
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 115
High Courts26 Sept 1949
Commissioner of Income Tax, Mysore Vs Imperial Tobacco Co. of India Ltd.
Karnataka High Court · AIR 1950 Kar 1 : (1956) 26 CompCas 121
Income Tax Act, 1922 — Section 2, 42 (1), 66 (2)
High Courts13 Sept 1949
Narasimha Setty Vs Chennamma and Another
Karnataka High Court · AIR 1950 Kar 8
Guardian and Wards Act, 1890 — Section 25
High Courts29 Jul 1949
Rukn-ul-Mulk Syed Abdul Wajid and Others Vs R. Vishwanathan and Others
Karnataka High Court · AIR 1950 Kar 33
High Courts08 Jul 1949
Doddamadiah and Others Vs Mallappa
Karnataka High Court · AIR 1953 Kar 6
Evidence Act, 1872 — Section 92